Section 2A(3) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963
(3)[Section 4-B], If the Chief Inspector concerned is satisfied about the correctness of the statement made in the application as provided in sub-section (2) of Section 4-B, he shall register the shop or commercial establishment in the register of shops or commercial establishments and issue a registration certificate in Form 'M'. The registration certificate shall, on demand, by the Inspector concerned, be shown to him by the owner.
